Section 32 in Telangana Court-fees and Suits Valuation Act, 1956
32. Suits for accounts.
(1)In a suit for accounts, fee shall be computed on the amount estimated in the plaint.(2)Where the amount payable to the plaintiff as ascertained in the suit is in excess of the amount as estimated in the plaint, no decree directing payment of the amount as so ascertained shall be passed until the difference between the fee actually paid and the fee that would have been payable had the suit comprised the whole of the amount so ascertained, is paid.(3)Where in any such suit it is found that any amount is payable to the defendant, no decree shall be passed in his favour until he pays the fee due on the amount.(4)Whether or not a decree is passed under subsection (2) or sub-section (3), the fee payble under either of the said sub-sections shall be recoverable as if it were an arrear of land revenue.
